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State of Kerala - Section

Section 30 in Kerala Motor Vehicles Taxation Act, 1976

30. Repeal and saving.

(1)The Kerala Motor Vehicles Taxation Act, 1963 (24 of 1963), the Kerala Motor Vehicles Taxation of Passengers and Goods) Act 1963, (25 of 1963) and the Kerala Motor Vehicles Taxation Ordinance, 1975 (7 of 1975), are hereby repealed.
(2)Notwithstanding the repeal of the Kerala Motor Vehicles Taxation Ordinance (7 of 1975), by sub-section (1), anything done or any action taken under that Ordinance shall be deemed to have been done or taken under this Act.[for the existing Schedule, the following Schedule shall be substituted, namely;] [Substituted by Act 10 of 1997.]The Schedule[See section 3 (1) ]
Sl. No. Class of Vehicle   Rate of Quarterly Tax (in Rupees)
1 2   3
1 Motor Cycles (including Motor Scooters andcycles with attachment for propelling the same by mechanicalpower)    
(a) Bicycles not exceeding[95 CC] [Substituted by Act 10 of 1997.]   30
(b) Bicycles exceeding[95 CC] [Substituted by Act 14 of 1998.]with or withoutside car or drawing a trailer   40
2 Three wheelers (including tricycles and cyclerikshaws with attachment for propelling the same by mechanicalpower) not used for transport of goods or passengers    
(a) Tricycle/cycle rikshaws   30
(b) Three wheelers   40
3 Goods Carriages    
(a) Motor Cycletrucks not exceeding 300 Kg. in laden weight   Petrol DrivenDiesel Driven   120120
(b) Vehicles notexceeding 1000Kg. in laden weight   Petrol DrivenDiesel Driven   180200
(c) Vehiclesexceeding 1000 Kg. but not 1500 Kg. in laden weight   Petrol DrivenDiesel Driven   350380
(d) Vehiclesexceeding 1500 Kg. but not 2000 Kg. in laden weight   Petrol DrivenDiesel Driven   460500
(e) Vehiclesexceeding 2000 Kg. but not 3000 Kg. in laden weight   Petrol DrivenDiesel Driven   600640
(f) do 3000 Kg. do 4000 Kg. do   760
(g) do 4000 Kg do 5500 Kg. do   1100
(h) do 5500 Kg. do 7000 Kg.   1300
(i) do 7000 Kg do 9000 Kg. do   1600
(j) do 9000 Kg do 9500 Kg. do   1700
(k) Do 9500 Kg. do 10500 Kg.do   1900
(l) Do 10500 Kg. do 11000 Kg. do   2100
(m) Do 11000 Kg do 12000 Kg do   2300
(n) Do 12000 Kg do 13000 Kg do   2500
(o) Do 13000 Kg. do 14000 Kg do   2700
(p) Do 14000 Kg do 15000 Kg. do   2800
(q) Exceeding 15000 Kg. in laden weightRs.2800.00 plus Rs.100 for every 250 Kg. or part there of inexcess of 15000 Kg.    
4 Tax payable in respect of Trailers used forcarrying goods.    
(a) For each trailer not exceeding 1000 Kg. inladen weight   140
(b) For each Trailer exceeding1000 Kg. but not1500 Kg in laden weight   290
(c) Do 1500 Kg. do. 2000 Kg. do   390
(d) Do 2000 Kg. do 3000 Kg. do   530
(e) For each trailer exceeding 3000 Kg. but notexceeding 4000 Kg in laden weight   720
(f) Do 4000 Kg. do 5500 Kg do   910
(g) Do 5500 Kg. do 7000 Kg. do   1200
(h) Do 7000 Kg do 9000 Kg do   1400
(i) Do 9000 Kg do 9500 Kg do   1500
(j) Do 9500 Kg do 10500 Kg do   1600
(k) Do 10500 Kg do 12000 Kg do   1800
(l) Do 12000 Kg do 13000 Kg do   1900
(m) Do 13000 Kg do 14000 Kg. do   2000
(n) Do 14000 Kg do 15000 Kg do   2100
(o) Exceeding 15000 Kg. in laden weight Rs.2100.00 plus 100 every 250 Kg or part thereof In excess of 15000Kg.    
5 Private ServiceVehicles for every seated passenger (other than driver)   Petrol DrivenDiesel Driven   130.00140.00
6 Omni bus for private use,--    
(a) not more than 10 seats, for every seatedpassenger (other than driver)   70
(b) More than 10 seats, for every passenger(other than driver)   130
7 Motor Vehicles plying for hire and used fortransport of passengers and in respect of which permits have beenissued under the Motor Vehicles Act, 1988, --    
1. Vehicles permitted to ply solely as contractcarriages and to carry,--   Petrol DrivenDiesel Driven   6060
(a) Not more than two passengers        
(b) Three Passengers   Petrol DrivenDiesel Driven   120130
(c) More than 3passengers but not more than 6 passengers except for touristmotor cabs   Petrol DrivenDiesel Driven   240260
(d) More than 6passengers but not more than 12 passengers for every passenger   Petrol DrivenDiesel Driven   260280
(e) Vehiclespermitted to operate within the State More than 12 passengers butnot more than 20 passengers, for every passengerMore than 20 passengers, for every passenger   480.00680.00
(f) Vehicle operatingInter State,--More than 12 passengers, for every passenger   1400
(g) Tourist MotorCabs   Petrol DrivenDiesel Driven   320.00340.00
(ii) Vehicles permitted to ply solely as StageCarriages,--    
(a) Ordinary Services for every seated passenger(other than driver and conductor) which the vehicle is permittedto carry   400
(b) Fast Passenger and Express Services-- Forevery seated passenger other than driver and conductor which thevehicle is permitted to carry   460
(c) For every standing passenger the vehicle(whether Ordinary, Fast Passenger or Express service) ispermitted to carry   140
(d) For every standing passenger if the vehiclewith only city/town permit (whether Ordinary, Fast Passengeror/Express services is permitted to carry   100
8 Motor Vehicles not themselves constructed tocarry any load (other than water, fuel, accumulators and otherequipments) used for the haulage solely and weighing    
(a) Not more than 1000 Kg. in unladen weight   60
(b) More than 1000 Kg. but not more than 2000Kg. in unladen weight.   110
(c) " 2000 Kg. " 4000 Kg.   210
(d) More than 4000 Kg. but more than 6000 Kg inunladen weight 320.00    
(e) " 6000 Kg. 8000 Kg,     460
(f) " 8000 Kg 9000 Kg     520
(g) Exceeding 9000 Kg. in unladen weight 520.00   Plus Rs.20 for every 250 Kg or part thereof inexcess of 9000 Kg.
9 Double axle trailors drawn by the vehicles insubclause (a) above and articulated vehicles with or withoutadditional or alterative trailers, for each trailer orarticulated vehicle, subject to the proviso of this schedule:-    
(a) Not exceeding1000 Kg. in laden weight   Petrol DrivenDiesel Driven   130.00140.00
(b) Exceeding 1000 Kg but not exceeding 1500 Kg.in laden weight   Petrol DrivenDiesel Driven   210.00230.00
(c) Exceeding 1500 Kg. but not exceeding 2000Kg. in laden weight   Petrol DrivenDiesel Driven   290.00320.00
(d) Exceeding 2000Kg. " 3000 Kg.   Petrol DrivenDiesel Driven   390.00420.00
(e) Exceeding 3000 Kg. " 4000 Kg. "   570
(f) Exceeding 4000 Kg. " 5500 Kg. "   730
(g) Exceeding 5500 Kg. " 7000 Kg. "   900
(h) Exceeding 7000 Kg. But not exceeding 9000Kg. in laden weight   1100
(i) " 9000 Kg. " 9500Kg.   1200
(j) " 9500 Kg " 10500 Kg. "   1300
(k) " 10500 Kg " 12000 Kg   1400
(l) " 12000 Kg " 13000 Kg   1500
(m) " 13000 Kg. " 14000 Kg.   600
(n) " 14000 Kg " 15000 Kg.   1700
(o) " 15000 Kg in laden weight   1700
    Plus Rs. 100 for every 250 Kg. or part thereofin excess of 15000 Kg.
10 (i) Fire engine, fire tenders, road watersprinklers, cranes and earth moving vehicles such as dumpers,bulldozer etc.    
  (a) Not exceeding 1000 Kg. in laden weight   Petrol DrivenDiesel Driven   30.0030.00
  (b) Exceeding 1000 Kg. but not exceeding 1500Kg. in laden weight   Petrol DrivenDiesel Driven   40.0050.00
  (c) Exceeding 1500 Kg. " 2275Kg. " Petrol Driven   70
  (d) " 2275Kg. " 3050 Kg. " Petrol Driven Diesel Driven   80.0090.00
  (e) " 3050 Kg. " 4300Kg. "   100
  (f) " 4300 Kg " 5575 Kg. "   110
  (g) " 5575 Kg. " 7600 Kg. "   130
  (h) " 7600 Kg. " 8000 Kg. "   150
  (i) " 9000 Kg. in laden weight   150
      Plus Rs. 20 for every 1000 Kg. or part thereofin excess of 900 Kg.
(ii) Additional tax payable in respect of suchvehicles for drawing trailers including Fire engine and Trailerpumps:-    
(a) For each trailer not exceeding 1000 Kg. inladen weight   Petrol DrivenDiesel Driven   30.0030.00
(b) For each trailer exceeding 1000 Kg. but notexceeding 1500 Kg. in laden weight   Petrol DrivenDiesel Driven   40.0050.00
" 1500 Kg. " 2250 Kg.   Petrol DrivenDiesel Driven   60.0060.00
(d) " 2250 Kg. in laden weight   70
11 (i) Motor Cars    
(a) Weighing not more than 750 Kg. unladen   290. [00] [Substituted by Act 14 of 1998.]
(b) Weighing more than 750 Kg but not more than1500 Kg. unladen   390. [00] [Substituted by Act 14 of 1998.]
(c) Weighing more than 1500 Kg. unladen   480. [00] [Substituted by Act 14 of 1998.]
(ii) Tax payable in respect of trailers drawn byany of the vehicles specified in (a) to (c) of item 11 (i) andused solely for carrying luggage or personal effects,--
(a) For each trailernotexceeding 1000 Kg in in laden weight   Petrol DrivenDiesel Driven   3030
(b) Exceeding 1000 Kg in laden weight   Petrol DrivenDiesel Driven   4050
12 Motor Vehicles other than those liable to taxunder the foregoing provisions of this schedule, -
  (a) Weighing not more than 750 Kg. unladen   Petrol Driven Diesel Driven   8090
  (b) Weighing more than 750 Kg. but not more than1500 Kg. unladen   Petrol DrivenDiesel Driven   90100.00
  (c) Weighing more than 1500 Kg. but not morethan 2250 Kg. Unladen   Petrol DrivenDiesel Driven   120130.00
  (d) Weighing more than 2250 Kg. unladen   Petrol DrivenDiesel Driven   140150
  (e) Break down vans used for taking disabledvehicles 110.00    
13 1. Educational Institutions Bus,--    
  (a) Vehicles with 20 or less seats includingthat of the driver   500
(b) Vehicles with more than 20 seats   1000
2. Ambulance   500
3. Road Roller   100
4. Excavate:   250
5. Tractor:   200
6. Vehicles exclusively used for impartinginstructions in driving of Motor Vehicles,--    
(a) Light motor vehicles excluding Motor Car   500
(b) Medium goods/Passenger vehicles   1000
(c) Heavy goods/Passenger vehicles   1500
Provided that-